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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3) in Tamil Nadu Neera Rules, 2017

(3)The licensee shall be bound by all the directions issued by the Government or the Commissioner of Prohibition and Excise or the Licensing Authority, relating to the tapping and sale of Neera, its possession, transport, storage, distribution and sale, from time to time, under the Act or the rules made thereunder.